LAWS(DLH)-2018-7-170

SUMER CHAND Vs. SHAKUNTALA BAGRI

Decided On July 09, 2018
SUMER CHAND Appellant
V/S
Shakuntala Bagri Respondents

JUDGEMENT

(1.) C.M. No.26579/2018(exemption)

(2.) For the reasons stated in the application, delay of 10 days in filing the appeal is condoned.

(3.) This Regular First Appeal under Section 96 of Code of Civil Procedure, 1908 (CPC) is filed by the defendant in the suit impugning the judgment of the Trial Court dated 24.1.2018 by which trial court has dismissed the leave to defend application and decreed the suit filed on the basis of the three dishonoured cheques totalling to a sum of Rs.7, 50, 000/- along with interest.